R.PARAMESHWARI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This writ petition has been filed for a direction to the respondents 3 and 4 to permit the petitioner to join duty, as per the order of the first respondent, dated 22.02.2016.

(2.) The case of the petitioner is that she was appointed as Noon Meal Organiser under Puratchi Thalaivar M.G.R. Noon Meal Scheme in C.S.I. Aided Primary School, Woraiyur, Trichy, by the order of the first respondent, dated 22.02.2016. Her basic pay was fixed at Rs.1500 + 5000 + 500. Immediately, the petitioner approached the third respondent to join duty as Noon Meal Organiser in the third respondent School. However, the third respondent did not permit the petitioner to join duty as Noon Meal Organiser. Every time, when the petitioner approached the third respondent, he informed the petitioner to come after a week or give some other reasons. Hence, the petitioner has made a representation to the respondents. However, they did not take any positive steps. Moreover, the third respondent intentionally refused to receive the said representation. Therefore, the petitioner has filed the present writ petition with the aforesaid prayer.

(3.) The matter is of the year 2016, yet there is no appearance on behalf of the petitioner when the matter is taken up. Therefore, this Court, considering the pendency of the case, is inclined to take up the matter and dispose of the same on merits.